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arms act
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section 22 title:indian partnership act doctypes: tribunals,others,laws
[
Section 22(1)
] [
Section 22
] [
Complete Act
]
Central Government Act
Section 22(1)(a) in The Arms Act, 1959
(a) that any person residing within the local limits of his jurisdiction has in his possession any arms or ammunition for any unlawful purpose, or